D.D. SINHA, M.L. TAHALIYANI

20 recorded High Court judgment(s) · 2011–2011

Courts

Disposal nature

Recent judgments

• SHRI SANTOSH S/O MURLIDHARRAO MAHATME v. ZILLA PARISHAD, THROUGH ITS CHIEF EXECUTIVE OFFICER, AMRAVATI AND 2 OTHERS — Bombay High Court (2011-04-21)
• SMT. CHAWLIBAI WD/O DHARMA DHALE (JADHAV) AND 2 OTHERS v. THE STATE OF MAHARASHTRA, THROUGH THE SECRETARY AND 7 OTHERS — Bombay High Court (2011-03-22)
• PALLAVI SHAMRAO GHODPAGE v. THE SCHE TRIBE CASTE CER SCRUTINY COMM AND 4 OTHERS — Bombay High Court (2011-03-22)
• ISHWARSINGH S/O RATANSINGH SENGAR v. THE STATE OF MAHARASHTRA, THROUGH ITS SECRETARY AND 6 OTHERS — Bombay High Court (2011-03-22)
• PALLAVI SHAMRAO GHODPAGE v. THE SCHE TRIBE CASTE CER SCRUTINY COMM AND 4 OTHERS — Bombay High Court (2011-03-22)
• MAH. RAJYA APANG KARMACHARI/ADHIKARI, A TO D SANGHATNA, YAVATMAL BRANCH, THR. PRESIDENT SHAHAJI v. STATE OF MAH. THR. SECY., DEPTT. OF SOCIAL JUSTICE AND CULTURAL AFFAIRS, MANTRALAYA, MUMBAI — Bombay High Court (2011-03-22)
• KU.SANDHYA MURLIDHAR NIRMAL and 2 ORS. v. DY. DIRECTOR, VOCATIONAL EDN.and TRAINING and 2 — Bombay High Court (2011-03-22)
• DR. MUKUND NARAYAN INGLEY v. N.I.T. THR. CHAIRMAN, OFFICE AT SADAR, NAGPUR — Bombay High Court (2011-03-22)
• INDIAN MEDICAL ASSOCIATION , NAGPUR BRANCH THR. PRESIDENT DR. PRASHANT NIKHADE v. STATE OF MAH. THR. SECY. MEDICAL EDUCATION AND DRUGS DEPTT. MANTRALAYA, MUMBAI — Bombay High Court (2011-03-22)
• PURUSHOTTAM S/O BHAURAO DABHEKAR v. DIVISONAL COMMISSIONER, NAGPUR — Bombay High Court (2011-03-22)